Sohan Lal Singh vs Ut Of J&K Through P/S Eow (Economic ...
2026 Latest Caselaw 253 J&K

Jammu & Kashmir High Court

Sohan Lal Singh vs Ut Of J&K Through P/S Eow (Economic ... on 2 February, 2026

                                                                     Sr. No. 20


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
                            Bail App No.305/2025
                             CrlM No.2100/2025

                                       Date of pronouncement: 02.02.2026
                                                                   te
                                       Date of uploading:   02 .02.2026
                   CR




Sohan Lal Singh, Aged 48 years
S/O Late Sh. Veer Singh
R/o Ward No.9, VPO Arnia,
Tehsil Bishnah, District Jammu                          .....Petitioner/Appellant(s)

                        Through:    Mr. Pranav Sharma, Advocate.

                   Vs

UT of J&K through P/S EOW (Economic Offence Wing)
Crime Branch, Jammu                                                    ...Respondent(s)


                        Through:    Ms. Nisha Kangotra, Advocate vice
                                    Mrs. Monika Kohli, Sr.AAG.

CORAM:         HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                              ORDER

02.02.2026

01. Applicant has invoked Section 482 BNSS for his enlargement on

bail in anticipation of arrest in FIR No.55/2025 registered with Economic

Offence Wing, Crime Branch, Jammu for offence under Sections 420, 465,

467, 468, 471, 120-B IPC, primarily on the ground of false implication.

02. Vide order dated 06.11.2025, applicant came to be admitted to

interim bail by this Court subject to terms and conditions embodied in para

11 of the order.

03. Reply stands filed, a perusal whereof reveals that the investigating

agency has already seized the relevant material and investigation of the case

is at the final stage. There is nothing in the reply filed by the respondent to

indicate that applicant has flouted any term or condition of the bail order.

04. In the circumstances, custodial interrogation of applicant shall not

serve any purpose and hence, the present application is allowed and interim

bail granted is made absolute subject, however, to the same terms and

conditions.

05. Disposed of.

(Rajesh Sekhri) Judge Jammu 02.02.2026 Eva

Whether the order is speaking or not? Yes/No Whether the order is reportable or not? Yes/No